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Judgment
4 paragraphs · 47 words
ORDER
1.
Heard the Ld. Counsel for the Petitioner.
2.
It is stated by the Ld. Counsel for the Petitioner that they intend to withdraw the instant Company Petition.
3.
Considering the aforesaid submission, the instant Company Petition bearing CP (IB) No.115/BB/2023 is hereby dismissed as withdrawn.